P MANNARSSWAMY Vs. MARGADARSI CHITS LIMITED

JUDGEMENT

(1.) Animadverting upon the order dated 06.08.2008 passed in E.A. No. 1691 of 2008 in E.P. No. 170 of 2008 in ARC No. 665 of 2004 by the X Asst. Judge, City Civil Court, Madras, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this revision wound run thus: